SH KOUSHAL KUMAR SHARMA Vs. PRERNA SHARMA

JUDGEMENT

(1.) Through the medium of instant petition, petitioner seeks re-hearing of the petition bearing 561-A Cr.P.C. No.65/2008 & connected MPs, which has already been dismissed vide order dated 28.10.02017 without deciding the main issue raised by the petitioner, inter alia, on the following grounds:-

(2.) In support of his contention that the High Court has inherent power to correct its own order, learned counsel for the petitioner has relied upon decision of Allahabad High Court in case titled Raj Narain and others Vs. State, (1959) AIR Allahabad 315; the law laid down by Hon'ble Supreme Court in cases titled Rajinder Singh Vs. Lt. Governor, Andaman & Nicobar Islands, (2006) AIR SC 75; and Minu Kumari and Anr. Vs. State of Bihar and ors., (2006) AIR SC 1937.

(3.) Heard learned counsel for the petitioner at length and gone through the petition. I have also gone through the law on the subject.